Section 5 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
5. Term of office of the Chairman and the non-official members of the Board.
(1)The term and tenure of the Board shall be for 5 (five) years.(a)"The term of the office of Chairman of the Board shall be for five years and the Chairman of the Board shall be appointed or nominated by the Government from such non-official members of prominent public leaders or elected representative and shall not be removed from the post before the expiry of tenure as specified under the Act, unless, his removal is extremely warranted under law on ground of his/her involvement in the corrupt practice. If State Government feel appropriate, the Chairman of the Board may be re-appointed for another term as deem fit.(b)The Chairman of the Board shall exercise such powers and functions as may be delegated to him by the Board or as may be prescribed."(2)The tenure of the Non-Official members of the Board shall hold office during the pleasure of the State Government and shall come to an end as soon as he ceases to hold the office by virtue of which he was nominated.(3)Whenever there is a temporary vacancy in the office of the Chairman, the Vice-Chairman shall act as the Chairman during the period.
